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Arjun Mallik And Ors vs The State Of Bihar And Ors on 31 January, 2019

Author: Ashutosh Kumar

Bench: Ashutosh Kumar

     IN THE HIGH COURT OF JUDICATURE AT PATNA
                 Civil Writ Jurisdiction Case No.1731 of 2019
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 1. Arjun Mallik, aged 30 years (Male) about son of Late Mahindra Mallik,
     resident of Mohalla- Gandhi Path, Ward No-8 P.S.- Sahrsa, District-
     Saharsa.
 2. Chandrakala Devi, aged about 49 years (Female) wife of Late Lal
     Balmiki, resident of Mohalla- Gandhi Path, Balmiki Nagar, Ward No.-8
     P.S.- Saharsa, District-Saharsa.
 3. Sudhir Mallik, aged about 31 years (Male), son of Late Mahadev Mallik,
     resident of Mohalla-Gandhi Path, Harijan Colony, Ward No.8, P.S.-
     Saharsa, District- Saharsa.
 4. Sagar Kumar Mallik, aged about 24 years (Male), son of Late
     Parmeshwar Mallik, resident of Mohala-Lalxmi Nathnagar, Ward No.6,
     Refuzi Colony, P.S.-Saharsa, District- Saharsa.
 5. Rita Devi, aged about 36 years (Female), wife of Late Jitendra Mallik,
     and daughter-in-law of late Bindeshwari Mallik, resident of Mohalla-
     Gangjala, Ward No. 19, Saharsa, P.S.- Saharsa, District- Saharsa.

                                                            ... ... Petitioner/s
                                    Versus
 1. The State of Bihar through the Principal Secretary, Urban Development
     and Housing Department, Bihar, Patna.
 2. The District Magistrate, Saharsa.
 3. The Nagar Parishad, Saharsa through the Executive Officer, Nagar
     Parishad, Saharsa.
 4. The Chief Councilor, Nagar Parishad, Saharsa.

                                          ... ... Respondent/s
======================================================
Appearance :
For the Petitioner/s    :      Mr. Indu Bhushan, Adv.
For the Respondent/s    :      Mr. Kinkar Kumar (SC9)
======================================================
CORAM: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR
            Patna High Court CWJC No.1731 of 2019(2) dt.31-01-2019
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                                                    ORAL ORDER


2    31-01-2019

Mr. Indu Bhushan, the learned counsel for the petitioners seeks permission to withdraw this petition in order to enable the petitioners to approach this Court individually with a properly drafted petition.

Dismissed as withdrawn with the liberty aforesaid.

(Ashutosh Kumar, J) Praveen-II/-

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